LexSection 53A — Unpaid-up share capital.
The Insurance Act, 1938
1 [53A. Unpaid-up share capital.-- Notwithstanding anything contained in any other law, in ascertaining for any purpose of this Act the solvency or otherwise of an insurer no account shall be taken of any assets of the insurer consisting of unpaid up share capital.]Open in Lexace · Ask the AI about this section